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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(ix) in The High Court of Judicature for Rajasthan Advocate Conduct Rules, 2006

(ix)Neither second typed set nor typed copy of the zerox of the original need be filed unless the zerox copy is faint or otherwise not legible, or otherwise directed by the Bench.